SHILESHBHAI NARSINHBHAI BARVADIYA Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) "Crime and the actions of the criminal justice system are mutually responsive, influencing each other in ways that are only minimally predictable; general changes in the political and socio-economic climate will affect both crime and the criminal justice system in a similar manner". Alfred Blumstein in Encyclopedia of Crime and Justice, Khadish (ed.).

(2.) This Criminal Appeal under Sec. 21 of the National Investigation Agency Act, 2008 (for short, "the N.I.A. Act") read with Sec. 439 of the Code of Criminal Procedure, 1973 (for short, "the Code") is at the instance of an undertrial accused questioning the legality and validity of the order passed by the Special Judge (NIA), City Sessions Court, Ahmedabad, dtd. 4/3/2020 rejecting the bail application filed by the accused in connection with the First Information Report registered with the Rajkot 'A' Division Police Station, Rajkot, vide I-C.R. No.51 of 2017, and later, re-registered vide R.C. No.06-2017/NIA/ DLI with the National Investigation Agency for the offences punishable under Ss. 120B, 201, 406, 420, 489A, 489B, 489C, 489D, 468 and 471 of the Indian Penal Code.

(3.) It appears from the materials on record that the accused appellant was arrested on 24/2/2017. Upon completion of the investigation, chargesheet was filed on 3/6/2017 against in all six persons including the appellant herein for the alleged offences enumerated above. The filing of the chargesheet culminated in the Special Case (NIA) No.1 of 2017 in the Court of the Special Judge (NIA), Ahmedabad.